Section 5(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)Detenu shall, wherever feasible and subject to requirements of safety and security, be lodged in cells or association wards, preferably in the later and allowed to communicate freely with each other. As far as possible they shall be kept separate from other prisoners. The Superintendent of Jail may, however, confine any particular detenu or group of detenus separately, if he considers it desirable on grounds of health or for any other reason.
